RADHAPATI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Hemendra Pratap, Counsel for the petitioner and learned Standing Counsel.

(2.) Through the instant writ petition under Article 226 of the Constitution of India, Radhapati Singh (petitioner) has assailed the order dated 28.3.1990 contained in Annexure No. 6 to the writ petition, whereby he was compulsorily retired from services. He has also prayed for declaring the F.R. 56 (e) Explanation (2) as arbitrary and discriminatory being violative of Articles 14 and 16 of the Constitution of India.

(3.) It is relevant to add here that during pendency of the instant writ petition, sole petitioner Radhapati Singh expired and as such, his legal heirs were substituted in the array of petitioners, as stated hereinabove.